11C. [ Registration fee. [Substituted by C.P. and Berar Act No. 9 of 1949.]
- [(1) The person who makes an application under Section 11-B shall pay in the prescribed manner a registration foe at the rate of 50 rupees per annum [x x x] :Provided that the State Government may, by notification, exempt any class of persons from the payment of the registration fee either generally or for any specified area.](2)A registration certificate may, at the request of the applicant therefor, be granted for a period of one year or two years.]
